MUNSHI SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Ms. Vaishnavi Singh, learned counsel submitted that Ms. Babita Kumari, learned amicus curiae is in some personal difficulty. She submitted that if permitted, she may assist the Court in the matter.

(2.) On query, she stated that on the request made by the learned amicus curiae, she has gone through the paper book and is ready to assist the Court.

(3.) In view of the submission made by Ms. Vaishnavi Singh, learned counsel, we permit her to assist the Court in the matter as amicus curiae.